PRESS RELEASE

PARLIAMENT OF INDIA

RAJYA SABHA SECRETARIAT

                                                                    

 

21.09.2007

 

 

DEPARTMENT-RELATED PARLIAMENTARY STANDING COMMITTEE ON HEALTH & FAMILY WELFARE INVITES SUGGESTIONS ON THE DRUGS AND COSMETICS (AMENDMENT) BILL, 2007

 

The Drugs and Cosmetics (Amendment) Bill, 2007 as introduced in the Rajya Sabha on the 21st  August, 2007 and pending therein, has been referred on the 23rd August, 2007 to the Department-Related Parliamentary Standing Committee on Health & Family Welfare headed by Shri Amar Singh, M.P., Rajya Sabha for examination and report.

2.         The Drugs and Cosmetics (Amendment) Bill, 2007, proposes to make amendments in  the Drugs and Cosmetics Act, 1940, in order to facilitate setting up of a Central Drugs Authority and introduction of Centralised licensing for manufacture of drugs in pursuance of the recommendations made by the Mashelkar Committee. The Bill, inter alia provides for:-

(a)    substitution of the “Drugs Technical Advisory Board” as well as the “Drugs Technical Advisory Board for Ayurvedic, Siddha and Unani Drugs” by the “Central Drugs Authority”;

(b)   insertion  of a new Chapter 1A in the Act with a view to providing for the constitution of the Central Drugs Authority and other connected or incidental matters;

(c)    insertion of a new Chapter 1B in the Act, providing for grant of permission for clinical trials, punishment for conducting clinical trial without permission, trial of offences, etc.; and

(d)   expansion of the compositions of the Drugs Consultative Committees.

3. In order to have wider consultations, the Committee has decided to invite written memoranda containing suggestions/ views/ comments of individuals / institutions/ organizations interested in the subject matter of the Bill.

4. Those interested in the subject matter of the Bill may obtain on requisition, a copy of the Bill from the Committee Officer (H&FW), Room No. 218, Rajya Sabha Secretariat, Parliament House Annexe, New Delhi-110001 or have it downloaded from the Rajya Sabha  website http://rajyasabha.nic.in under the heading 'Bills with the Committees'.

5. Those desirous of submitting memoranda to the Committee may send two copies thereof, either in English or Hindi, to Shri T.N.Pandey, Deputy Director, Room No. 222, Rajya Sabha Secretariat, Parliament House Annexe, New Delhi - 110001 [Tel: 23035429(O), 27614506(R)  Fax: 23018708] within 30 days of publication of the advertisement.

6. The memoranda submitted to the Committee will form part of the records of the Committee and would be treated as strictly confidential and may not be made public as such an act would constitute breach of privilege of the Committee.

7. Those who are desirous of giving oral evidence before the Committee, besides sending memoranda, are requested to indicate so, for consideration of the Committee.

 

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                                                                             E_Mail:tn.pandey@sansad.nic.in